Jyotirmay Bhattacharya, J. - (1.) This second appeal is directed against the judgement and decree dated 15th September, 2016 passed by the Learned District Judge, Bankura in Title Appeal No. 40 of 2011 affirming the judgement and decree dated 30th April, 2011 passed by the Learned Civil Judge, Senior Division, Bankura in Title Suit No. 45 of 2002, at the instance of the plaintiffs/appellants.
(2.) Let us now consider as to whether any substantial question of law is involved in this appeal for which the appeal is required to be admitted under the provision of Order 41 Rule 11 of the Code of Civil Procedure, or not.
(3.) Here is the case where we find that the plaintiffs filed a suit for declaration of their right, title and interest over the suit property and for injunction. They claimed that they inherited the suit property from their predecessors-in-interest. It was claimed by them that their predecessorsin-interest were recorded owners and their names were recorded as owners in the C.S. record-ofrights.;